SATRUGHNA PARIJA Vs. SARAT MAJHI AND OTHERS

JUDGEMENT

(1.) Plaintiff is the appellant against confirming judgment in a suit for permanent injunction.

(2.) The case of the plaintiff is that he is the owner of the suit schedule land. The defendants made an attempt to encroach upon a portion of the suit land.

(3.) The defendants entered contest and filed a written statement stating, inter alia, that they have not encroached upon the suit schedule land.